DANGWAPOSI LAMPS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the instant writ application petitioner prays for the following relief(s):-

(3.) Learned counsel for the petitioner submits that the Secretary, Agriculture, Animal Husbandry and Cooperative Department has no power to constitute a Special Audit Committee to audit the matter of the financial irregularities of the State Cooperative Bank.